Section 1(5) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
(5)The Assistant Settlement Officer, shall immediately after the date of the publication of the notification under sub-section (4), publish in the District Gazette, a copy of the notification under sub-section (4) and shall also cause to be published in a conspicuous place in the village in which the minor inam is situated a copy of the notification under sub-section (4) together with such particulars as may be prescribed.
